Supreme Court - Daily Orders
The State Of Bihar vs Bhagwan Singh on 2 July, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.20 COURT NO.5 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 15535/2019
(Arising out of impugned final judgment and order dated 14-11-2017
in LPA No. 529/2012 passed by the High Court of Judicature at
Patna)
THE STATE OF BIHAR & ORS. Petitioner(s)
VERSUS
BHAGWAN SINGH Respondent(s)
(FOR ADMISSION and I.R. and IA No.82633/2019-CONDONATION OF DELAY
IN FILING and IA No.82635/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.82636/2019-EXEMPTION FROM FILING O.T.)
Date : 02-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s)
Mr. Abhinav Mukerji, AOR
Ms. Purnima Krishna, Adv.
Ms. Bihu Sharma, Adv.
Mr. Siddharth Garg, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petition stands dismissed on the ground of delay as well as on merits.
Pending applications stand disposed of.
(NIDHI AHUJA) (RENU DIWAN) Signature Not Verified COURT MASTER (SH) ASSISTANT REGISTRAR Digitally signed by R NATARAJAN Date: 2019.07.04 17:05:20 IST Reason: